LAXMI DEVI Vs. TEJ RAM

JUDGEMENT

(1.) This order will dispose of three C.M.(M) Nos. 270 to 272 of 1989 as the impugned order in all the three petitions is common.

(2.) In this petition under Article 227 of the Constitution of India the petitioner seeks quashing of the order dated 6th May, 1989 whereby on the basis of the findings given by the trial Court on the application filed by resoondent No. I under Section 340 of the Code of Criminal Procedure, the learned trial Court has set aside the judgment and decree delivered in. Suit No. 34/86. )

(3.) In Suit No. 34/86 a deree was passed on 1st April, 1986 by Shri P R Thakur, Additional District Judge, Delhi whereby a decree for declaration was passed in favour of the plaintiff and against the defendants to the effect that Khasra No. 227 I/I 342/624 in village Chandrawali alias Shahdara Delhi be read as Khasra No. 2941/122 which actually corresponds to municipal No. 573 G.T. Road, Shahdara, Delhi-110032 in the sale deed registered at document No. 57 in Addl. Book No. I Vol. 1794 at pages 121 to 124 registered on 13.1.1984 in the office of the Sub Registrar, Krishna Nagar Delhi which shall be deemed to have been incorporated in the aforesaid sale deed